Lna Infraprojects Pvt. Ltd vs State Of Rajasthan (2026:Rj-Jd:12292)
2026 Latest Caselaw 3996 Raj

Rajasthan High Court - Jodhpur

Lna Infraprojects Pvt. Ltd vs State Of Rajasthan (2026:Rj-Jd:12292) on 16 March, 2026

                                   [2026:RJ-JD:12292]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 3632/2026

                                   Lna Infraprojects Pvt. Ltd., Through Project Coordinator And
                                   Authorised Signatory Mahendra Jaliyawara S/o Bheekharam,
                                   Aged About 36 Years, Having Its Office At 1/513, Vidhyadhar
                                   Nagar, Jaipur.
                                                                                                           ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through Principal Secretary, Mines
                                            And    Petroleum,           Government           Of    Rajasthan,       Jaipur,
                                            Rajasthan.
                                   2.       The    Director,          Department       Of     Mines      And    Geology,
                                            Directorate, Khanij Bhawan, Udaipur, Rajasthan.
                                   3.       The Mining Engineer, Tonk, Department Of Mines And
                                            Geology, Tonk- Rajasthan.
                                   4.       Deputy Chief Engineer (Const.)-V, Rail Nirman Bhawan,
                                            Jagatpura, Jaipur- 302017.
                                                                                                       ----Respondents


                                   For Petitioner(s)              :     Mr. Himanhsu Choudhary.
                                                                        Mr. Sachin Vyas.
                                   For Respondent(s)              :


                                          HON'BLE MR. JUSTICE SANJEET PUROHIT

Order 16/03/2026

Learned counsel appearing for the petitioner seeks

permission to withdraw the writ petition with liberty to take

appropriate steps for ventilating his grievance raised in the writ

petition.

Accordingly, the writ petition is dismissed as withdrawn

with liberty as prayed for.

(SANJEET PUROHIT),J 43-sumer/-

(Uploaded on 16/03/2026 at 07:32:28 PM)

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